Citation : 2024 Latest Caselaw 9227 Jhar
Judgement Date : 12 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 187 of 2024
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Ritu Rani, aged about 36 years, daughter of Khedan Saw, wife of Amit Prasad, resident of village-Napu Khurd, P.O. + P.S.-Barkagaon, District- Hazaribagh (Jharkhand) ... ... Appellant Versus Amit Prasad, aged about 36 years, son of Dhaneshwar Prasad, resident of Nutannagar, Korrah, P.O. _Korrah, P.S.-Muffasil, District-Hazaribagh (Jharkhand) .... Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellant : Mr. Birendra Kumar, Advocate
For the Respondent :
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th
02/Dated: 12 September, 2024
1. It has been submitted by Mr. Birendra Kumar, learned counsel for the appellant that aggrieved with the impugned judgment dated 01.08.2023, the respondent herein (husband) has also preferred an appeal being First Appeal No.231 of 2023 in which the Trial Court Records has already been received.
2. In view of such submission, let the case be listed on 18th September, 2024 under the same heading along with First Appeal No.231 of 2023.
(Rongon Mukhopadhyay, J.)
(Pradeep Kumar Srivastava, J.) Pappu-Amar/-
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